Yashpal Singh Gorphade And Ors. vs Dr.Seeta Ram Soni And Anr.
2021 Latest Caselaw 2511 MP

                                      1                                      FA-133-2005
         The High Court Of Madhya Pradesh
                     FA-133-2005
           (YASHPAL SINGH GORPHADE AND ORS. Vs DR.SEETA RAM SONI AND ANR.)

15
Gwalior, Dated : 17-06-2021
       Heard through Video Conferencing.
       Shri S.K. Jain, learned counsel for the appellants.
       Shri P.C. Chandil, learned counsel for respondent.

I.A. No.4329/2019, an application for giving details of LRs of respondent No.1-Sitaram Soni, is taken up for consideration.

Learned counsel for the appellants submitted that direction may be given for filing detail address of legal representatives of respondent No.1-Sitaram Soni so as to make convenient for substituted service.

Let detail of LRs of respondent No.1-Sitaram Soni be filed by counsel for respondent.

I.A.No.4329/2019 stands disposed of.

I.A. No.428/2017 filed under Order 1 Rule 10 r/w section 151 Cr.P.C. shall be considered at the time final hearing of the appeal.

Shri Sanjay Kumar Sharma, learned counsel submits that one F.A.No.139/2005 arising out of the same judgment is still pending before this Court

which has not listed along-with the case. Hence, prayed to list the aforesaid appeal along-with the present appeal.

Prayer is allowed.

Learned counsel for the parties prayed to list this case in the first week of August, 2021.

Prayer is allowed.

Office is directed to list the aforesaid First Appeal along-with the present case in the 1st week of August, 2021 for final hearing.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

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